Mira Maity & Anr vs Ct-08 State Of West Bengal
2023 Latest Caselaw 3208 Cal

33      04.5.2023                 FA 140 of 2015
to
40
                                   Mira Maity & Anr.
                                          Vs.
Ct-08                            State of West Bengal
                                          with
                                 COT 31 of 2023

                            The State of West Bengal & Anr.
ar                                        Vs.
                                  Sarala Maity & Ors.
                                          with
                                 COT 32 of 2023

                            The State of West Bengal & Anr.
                                          Vs.
                              Lakshmi Kanta Maity & Ors.
                                          with
                                 COT 33 of 2023

                            The State of West Bengal & Anr.
                                          Vs.
                                  Sarala Maity & Ors.
                                          with
                                 COT 34 of 2023

                            The State of West Bengal & Anr.
                                          Vs.
                                   Mira Maity & Ors.
                                          with
                                 FA 141 of 2015

                             Smt. Radha Rani Maity & Ors.
                                          Vs.
                                 State of West Bengal
                                          with
                                 FA 142 of 2015

                                  Sarala Maity & Anr.
                                          Vs.
                                 State of West Bengal
                                          with
                                 FA 143 of 2015

                                  Sarala Maity & Anr.
                                          Vs.
                                 State of West Bengal


                    Mr. Nilanjan Bhattacharya
                    Mr. Sourav Kumar Mukherjee
                    Mr. Kaushik Chowdhury
                    Mr. Ishan Bhattacharya
                    Mr. Soumyodip Kanu
                                ... For the Appellants in
                   2




                  FA140 of 2015,FA 141 of 2015
                  FA142 of 2015,FA 143 of 2015 &
                  for the respondents in

COT 31 of 2023,COT 32 of 2023 COT 33 of 2023,COT 34 of 2023

Mr. Soumitra Bandyopadhyay Mr. Priyabrata Batabyal ... For the Appellants in COT 31 of 2023,COT 32 of 2023 COT 33 of 2023,COT 34 of 2023 & for the respondents in FA140 of 2015,FA 141 of 2015 FA142 of 2015,FA 143 of 2015

We have heard the cross-objections. We direct the parties to file calculation with regard to the compensation amount based on the Land Acquisition Act, 1894 accepting for the moment that the judgment passed by the trial court is correct. Both the parties shall file the calculation by way of a chart on the adjourned date.

In addition to the aforesaid, the parties shall file affidavit disclosing justification and denial of the claim in respect of Exhibit-6 as much stress has been laid by the appellants for enhancement of compensation based on such document by the adjourned date.

The matter shall appear after two weeks.

(Uday Kumar,J.) (Soumen Sen, J.)